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Judgment
5 paragraphs · 121 wordsSubodh Abhyankar, J
This is the third repeat bail application filed by the applicant under Section 439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No.421/2023 registered at Police Station JEERAPUR DISTT. RAJGARH for offence punishable under Sections 302,341,294,506,34,303,174(A) of the Indian Penal Code, 1860.
Looking to the deposition of PW-1, who has supported the case of the prosecution, no case for grant of bail is made out.
Accordingly, the M.Cr.C. stands dismissed.
However, the learned Judge of the trial court is requested to ensure that the prosecution witnesses mark their presence as and when directed, and if necessary bailable or arrest warrants may be issued to them to secure their presence.